LAWS(CHH)-2022-8-53

LATA DEVI GHRITLAHRE Vs. STATE OF CHHATTISGARH

Decided On August 24, 2022
Lata Devi Ghritlahre Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Goutam Khetrapal, learned counsel for the appellant. Also heard Mr. Raghvendra Pradhan, learned Additional Advocate General, appearing for respondents No. 1 to 3 and Mr. K.A. Ansari, learned senior counsel, assisted by Ms. Meera Ansari and Mr. Aman Ansari, learned counsel, appearing for respondents No. 5 to 18. Mr. Prem Lal Kanwar, Secretary, Gram Pranchayat, Binauri (respondent No.4) is present in person.

(2.) This writ appeal is preferred against an order dtd. 1/8/2022 passed by the learned Single Judge in Writ Petition (C) No. 3684 of 2021, whereby, the writ petition was dismissed.

(3.) The writ petition was filed by the Sarpanch of Gram Panchayat, Binauri.